Section 2(i) in The Central Educational Institutions (Reservation In Admission) Act, 2006
(i)"Scheduled Tribes" means the Scheduled Tribes notified under article 342 of the Constitution;(ia)[ "specified north-eastern region" means the area comprising of the States of Arunachal Pradesh, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim, Tripura and the tribal areas of Assam referred to in the Sixth Schedule to the Constitution;(ib)"State seats", in relation to a Central Educational Institution, means such seats, if any, out of the annual permitted strength in each branch of study or faculty as are earmarked to be filled from amongst the eligible students of the State in which such institution is situated.]
